Smt. Ambalika Datta vs The State Of Tripura
2026 Latest Caselaw 1545 Tri

Tripura High Court

Smt. Ambalika Datta vs The State Of Tripura on 13 March, 2026

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                                                          HIGH COURT OF TRIPURA
                                                                AGARTALA
                                                          Crl. Petn. No. 69 of 2025
          Smt. Ambalika Datta
                                                                                        ---- Petitioner(s)

                                                                  Versus
          The State of Tripura
                                                                                      ----Respondent(s)

For Petitioner (s) : Mr. Sankar Lodh, Adv. For Respondent(s) : Ms. Madhumita Chowdhury, Adv. [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 13/03/2026

At the request of Mr. Sankar Lodh, Learned Counsel appearing

for the petitioner, list the matter on 22.04.2026.

Learned Counsel Ms. Madhumita Chowdhury, who is engaged as

Spl. PP appears on behalf of the State respondent.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.13 16:08:58 +05'30'

Satabdi